Swaroop Singh vs The State Of Rajasthan ...
2025 Latest Caselaw 9258 Raj

Rajasthan High Court - Jodhpur

Swaroop Singh vs The State Of Rajasthan ... on 21 March, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:15165]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                       AT JODHPUR
                 S.B. Civil Writ Petition No. 4699/2025

Swaroop Singh S/o Chiman Singh, Aged About 32 Years,
Resident Of Village Sihdar, District Jaisalmer Rajasthan.
                                                                       ----Petitioner
                                    Versus
1.       The     State    Of       Rajasthan,          Through          The     Chief
         (Administration)Secretary             ,     Revenue           Department,
         Government Of Rajasthan, Secretariat, Jaipur, Rajasthan.
2.       District Collector Land Record, Jaisalmer Rajasthan.
3.       Sub    Divisional      Officer,    Fatehgarh            District   Jaisalmer
         Rajasthan
4.       Tehsildar   Land       Record,     Fatehgarh,           District   Jaisalmer
         Rajasthan
5.       Gram Panchayat, Tejrawa, Panchayat Samiti, Fatehgarh,
         District Jaisalmer Through Its Village Development Officer,
         District Jaisalmer Rajasthan
6.       Sarpanch, Tejrawa, Panchayat Samiti, Fatehgarh, District
         Jaisalmer Rajasthan
                                                                   ----Respondents


For Petitioner(s)           :    Mr. Deependra Singh Shekhawat.
For Respondent(s)           :    Mr. Yogesh Sharma for
                                 Mr. S.S.Ladrecha, AAG.



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

21/03/2025

Heard learned counsel for the parties.

Learned counsel for the petitioner, instead of pressing the

writ petition on merit, submits that the petitioner will be satisfied,

if the respondent No.2 - the District Collector, Jaisalmer is directed

to decide the pending representation dated 06.02.2025 (Annex.6)

of the petitioner expeditiously after taking into consideration the

[2025:RJ-JD:15165] (2 of 2) [CW-4699/2025]

judgment rendered by this Court in the case of Moola Ram vs.

State of Rajasthan (S.B.Civil Writ Petition No.3470/2025),

decided on 18.02.2025 as well the new Circular dated

06.03.2025 issued by the State Government on the subject

governing the field.

In view of the submissions made before this Court, the

present writ petition is disposed of with a direction to the

respondent No.2-the District Collector, Jaisalmer to decide the

pending representation of the petitioner (Annex.6) expeditiously

preferably within within a period of four weeks from the date of

receipt of certified copy of this order strictly in accordance with

law keeping in mind the law laid down by this Court in case of

Moola Ram (supra) as well as new circular issued by the State

Government on the subject governing the field.

The stay application and other pending applications, if any,

also stand disposed of.

(VINIT KUMAR MATHUR),J 2-AnilSingh/-

Powered by TCPDF (www.tcpdf.org)